Alok Kumar Gupta vs The State Of Jharkhand & Ors
2022 Latest Caselaw 3285 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Acq. Appeal No. 50 of 2019
                                           ....

              Alok Kumar Gupta                                 ....    Appellant
                                           Versus
             The State of Jharkhand & Ors.                      .... Respondents
                                           ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellant             : Mr. Nilesh Kumar, Adv.
                For the State                 : Mr. V.K.Vashistha, APP
                                              ....

09/18.08.2022            The present appeal has been preferred by the victim against the order of

acquittal passed by the appellate court vide judgment dated 21.05.2018.

In view of the order passed by this Court on 16.08.2022 in Acquittal Appeal No.144 of 2019, the present appeal is maintainable.

Issue notice upon the respondent Nos.2 and 3 by both processes i.e. by registered post with A/D as well as ordinary process, for which requisites etc. must be filed within two weeks.

Call for the scanned copy of lower court record from the court concerned. In view of the judgment, I.A. No.1594 of 2020 and I.A. No.3560 of 2019 stand disposed of as the same carries no meaning.

(Rajesh Kumar, J.) Shahid/